The ASSAM FINANCE ACT, 1942

( 
- . 
ASSAM ACT IV OF 1942 
THE ASSAM FINANCE ACT, 1942 
[Rtceired lltt aJStnl of the Governor 011 the 21st 
March 1942] 
(Published in the Assam Gazette of the 1st April 
1942] 
An Act to fix tlte rates at which agriculturaL income 
sltall be taxed under the Assam Agricultural Incomt· 
lax Act, 1939. 
WHEREAS iL is expedient to fix the rates al P,enmblr. 
As1nm Act which Agricultural income shall be taxed und<~r 
IX (lf 1939. the Assam Agricultural I ncome-tax Act 1939 ; 
AND wmm.EAS the Governor of Assam has 
assumed to himself under the Proclamation 
dated Lhe 25th December 1941 issued by him 
26 Geo. s under section 93 of the Government of India 
Ch. 2. ' Act, 1935, all powers vested by or under the 
-:aid Act in Lhe Provincial Legis)ature ; 
Now, therefore, in exercise of the said powers 
the Governor of Assam is pleased to make the 
following Act:-
1. (1) This Act may be called the Assam ShoJttitle. 
Finance Act, J 942. 
(2). It exten ds to the whole of Assam. 
2. The rates of agricultural income-tax for the Rntea of 
year beginning on the lst of April l91l2, shall agric:ullur:~l 
Assam Act for the purpose of sections 3 and 6 of the As5."lm ill<'c'rne-•ax. 
1>.. of 193q, Agricultural Income-tax Act, 1939, be the rates 
given below :-
A.- In the case of every Hindu undivided or 
Joint Family-
(a) at the rate applicable under the list of 
rates contained in paragraph n below 
to a sum equal to the share or a 
brother if such share exceeds 
Rs.S,OOO. 
(b) a l four pies in the rupee, if the share of 
a brother is Rs.5,000 or less. 
B.-In the case of every individual, firm and 
other association of persons (other than Com­
panies)-
Ra1ea 
1. On the first Rs.l,SOO of total Nil. 
income . 
[Price 3 ann as or 3d.] 
2 
2. On the next Nine pies in the 
Rs.S,SOO of total rupee . 
income. 
3. On the next One anna and three 
Rs.S,OOO of total pies in the rupee. 
income. 
4. On the next Two ann as m the 
Rs.S,OOO of total rupee. 
income. 
5. On the balance of Two anoas and SIX 
total income. pies in the rupee. 
0.-In the case of every Company-
On the whole total in- Two annas and six 
come . pies in the rupee . 
Provided always that-
(i) No agricultural income-tax shall ~e pay­
able on a total agricultural mcome 
which does not exceed Rs.3,000, and 
(ri) the agricultural income--tax payable shall 
in no case exceed half the amount by 
which the total agricultural income 
exceeds R.s.3,000. 
A.O.P. (Leg.) No.93fSO-lOO~S..l951, 

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